HUSSAIN MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing and heard at length. Concerned lawyers have no objection with regard to the proceeding which has been held through Video Conferencing and there is no complaint in respect to audio and video clarity and quality and after hearing at length, the matter is being disposed of finally.

(2.) Petitioner has approached this Court with a prayer to quash letter issued by Superintendent of Police, Deoghar vide Memo No. 676, dated 30.05.2020, asking him to retire on 31.05.2020 from the post of SubInspector of Police, Deoghar and further prayer has been made for necessary correction in the date of birth as 04.03.1963 which has wrongly been recorded as 04.05.1960 in the service book.

(3.) It is specific case of the petitioner that he cleared his matriculation in the year 1983 and at the time of his appointment, he submitted the said matriculation certificate showing his date of birth as 04.03.1963 and accordingly, he should have retired on March, 2023 but he has been made to retire on 31.05.2020 due to wrong entry of date of birth in the service record. The notice of retirement was served to the petitioner vide memo no. 564, dated 16.05.2020 and thereafter, he was made to retire on 31.05.2020. Petitioner approached before the respondents for correcting his date of birth and to allow him to continue in service till date of retirement but no heed was paid to him and as such, he has knocked door of this Court.